Section 15(1) in The Orissa Weights and Measures (Enforcement) Act, 1958
(1)The State Government may appoint a Controller, and Additional Controller and a Joint Controller of Weights and Measures for the State and as many Deputy Controllers, Assistant Controllers, Inspectors and Senior Inspectors of Weights and Measures as may be necessary for the purposes of this Act; and the authorities so appointed shall exercise the powers and discharge the duties conferred or imposed on them by or under this Act.
